M/S. Plash Minchem vs State Of Rajasthan
2022 Latest Caselaw 634 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 509/2020

M/s. Plash Minchem, Through Its Partner Pinky Jain, Aged 32 Years, 1St Floor, S-8-9, Riico 1St Step, Pur Road, Bhilwara

----Appellant Versus

1. State Of Rajasthan, Through Principal Secretary, Mines Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Mines And Geology Department, Directorate, Khanij Bhawan, Udaipur.

3. The Superintending Mining Engineer, Mines And Geology Department, Udaipur.

4. The Mining Engineer, Mines And Geology Department, Nagaur.

----Respondents

For Appellant(s) : Mr. Bhushan Singh Charan, through V.C.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

12/01/2022

This appeal arises against the common impugned judgment

dated 05.10.2015 passed by the learned Single Judge. There is a

huge delay of more than 1700 days in filing the appeal.

Application for condonation of delay has been filed. However, we

notice that the explanation is not sufficient. In the past also,

similar appeals filed with similar nature of delay have been

dismissed by two Division Benches vide orders dated 05.02.2021

and 14.07.2021.

(2 of 2) [SAW-509/2020]

Without recording separate reasons and following the logic

adopted by earlier Division Benches, the application for

condonation of delay is dismissed.

Resultantly, the appeal is also dismissed.

(REKHA BORANA),J (AKIL KURESHI),CJ

Ashutosh-10

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